T.Malliga vs V.Pon Saranya
2023 Latest Caselaw 894 Mad

                                                                         CRP PD(MD)No.1844 of 2021


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 23.01.2023

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE B.PUGALENDHI

                                           CRP(MD)No.1844 of 2021 and
                                            CMP(MD) No.9888 of 2021

                     T.Malliga                                              ... Petitioner

                                                          Vs

                     1.V.Pon Saranya
                     2.T.Rajasekar                                          ... Respondents

                     PRAYER: Civil Revision Petition filed under Article 227 of the
                     Constitution of India, to call for the records pertaining to the case in
                     D.V.C.No.6 of 2021, on the file of the Judicial Magistrate Court No.II,
                     Tuticorin and strike out the same as against the petitioner herein.


                                         For Petitioner   : Mr.V.J.Kumaravel
                                         For R1           : Mr.Ka.Ramakrishnan
                                         For R2           : Mr.K.Neelamegam




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https://www.mhc.tn.gov.in/judis
                                                                        CRP PD(MD)No.1844 of 2021


                                                   ORDER

This Civil Revision Petition is filed as against the

proceedings D.V.C.No.6 of 2021, on the file of the Judicial Magistrate

Court No.II, Tuticorin.

2.Today(23.01.2023), when the matter is taken up for

hearing, the learned counsel appearing for the petitioner submits that

pending this Civil Revision Petition, the parties have resolved their

dispute and the respondents, who are the son and daughter-in-law of

the petitioner herein are intended to file an application for divorce on

mutual consent. The learned counsel has also produced the joint

compromise memo to that effect.

3.In view of the submission made on behalf of the

petitioner, recording the joint compromise memo filed by the parties

and also taking into consideration of the Judgment of the Honourable

https://www.mhc.tn.gov.in/judis CRP PD(MD)No.1844 of 2021

Full Bench of this Court in the reference made in Crl.O.P.SR.Nos.

31852 of 2022, etc. (batch), dated 17.11.2022, this Court is not inclined

to entertain this Civil Revision Petition.

4.Accordingly, this Civil Revision Petition is disposed of.

The parties are at liberty to work out their remedy before the

appropriate Forum. No costs. Consequently, connected Miscellaneous

Petition is closed.

23.01.2023

Index : Yes / No. Internet : Yes / No. vrn

To The Judicial Magistrate Court No.II, Tuticorin

https://www.mhc.tn.gov.in/judis CRP PD(MD)No.1844 of 2021

B.PUGALENDHI, J.

vrn

Order made in CRP(MD)No.1844 of 2021 and CMP(MD) No.9888 of 2021

23.01.2023

https://www.mhc.tn.gov.in/judis